M.THANIKACHALAM J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant had purchased a old Cheveorlet Car bearing Regn. No.TN 04 E 300, from its owner T.R. Janarthanan, and the same was given to the opposite party for repair, and modification, who estimated the cost at Rs.39,750/-, which was paid, whereas the opposite party has given receipt only for Rs.25000/-, agreeing to repair the vehicle, and handover the same within aN year, i.e., on or before 2.10.2003.
(3.) As agreed, though the opposite party had received the amount, failed to handover the vehicle, despite the fact the complainant handed over an engine to replace the old engine, which was lying in the car. The issuance of legal notice also failed to evoke the opposite party TO deliver the vehicle after repair, thereby he had committed deficiency in service, compelling the complainant to come to the consumer forum, seeking appropriate action against the opposite party, for issuing direction to handover the vehicle after full repair, or directing to return the amount of Rs.39,750/- with interest, or to handover the old engine, alongwith unrepaired car, in addition to a sum of Rs.2 lakhs, as compensation.;